The State Of Maharashtra vs Sou. Nirmala Krushna Mundkar
2022 Latest Caselaw 6913 Bom

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VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.07.22    Vina Khadpe
         15:01:56                                                                             (40) caf.60.2021.doc
         +0530


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                             CIVIL APPLICATION NO. 60 OF 2021
                                                             IN
                                            FIRST APPEAL (ST) NO.19969 OF 2019

                       The State of Maharashtra                         ....Applicant / Appellant
                           Versus
                       Sou. Nirmala Krushna Mundkar and ors             ....Respondents

                       Ms. Tanaya Goswami, AGP for the Applicants / Appellants.
                       None for the Respondents.
                                                      CORAM : SHRIKANT D. KULKARNI, J.

                                                      DATE     : 19th JULY, 2022.
                       P.C. :

1. Heard Ms. Tanaya Goswami, AGP for the Applicant-State.

2. None present for the Respondents when the matter is called out.

3. Perused the impugned judgment and Award passed by the reference Court in LAR No.464/2016.

4. There shall be ad-interim relief in terms of prayer clause 6(b) on condition that the Applicant/State shall deposit the entire decretal amount with accrued interest thereon with the reference Court within three months from today.

5. Issue notice to the Respondents returnable on 11 th October, 2022 stating as to why interim order granted by this Court should not be made absolute.

6. Registry is directed to inform the reference Court accordingly.

(SHRIKANT D. KULKARNI, J.)